Anant Ram vs State Of H.P. And Others

Tarlok Singh Chauhan, J

Learned proxy counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by a Division Bench of this Court in CWP No.3050 of 2014, titled Nek Ram vs. State of Himachal Pradesh and others, decided on 17.07.2014.

Accordingly, without going into the merits of the case, the present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in the light of decision rendered by this Court in Nek Ram's case (supra) within a period of eight weeks from today and report compliance to this Court on 9th December, 2020.

It is made clear that in case the instant petition is found to be covered by the aforesaid judgment, the same and similar benefit be extended to the petitioner. However, in case the claim is not found to be covered by the said judgment and is ultimately rejected, the petitioner shall be at liberty to approach this Court afresh for redressal of his grievances. The parties are left to bear their own costs. Pending miscellaneous application(s), if any, also stand disposed of.